Section 15 in The Punjab Co-operative Societies Act, 1961
15. [ Persons who may become members. [Substituted by Punjab Act No. 25 of 2014.]
- No person shall be admitted as member of a co-operative society except the following, namely:-(a)an individual competent to contract under section 11 of the Indian Contract Act, 1872 (9 of 1872);(b)any other co-operative society;(c)the Government;(d)a Public Sector Undertaking; and(e)such class or classes of persons or associations of persons as may be notified by the Government.]
